IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 640  OF 2011 IN  

SPECIAL LEAVE PETITION (CRL) NO. 88 OF 2011

KAMAL SINGH   .....   APPELLANT

VERSUS

YASHWANT   .....   RESPONDENT

O R D E R

1. The respondent has been served but has not put in  

appearance.  Leave granted.

2. Pursuant  to  the  orders  of  this  Court  dated  6th  

January, 2011,  the  appellant  has deposited a sum of  `  

1.5 lakhs in all before the trial court making a total  

of  ` 2  lakhs  payable  to  the  complainant.   As  the  

complainant has not put in appearance, we direct that  

the aforesaid amount be remitted to him by the Court by  

way of a demand draft drawn in his favour within two  

months from today.   

In this view of the matter, we allow the appeal  

and set aside the impugned order dated 3rd August, 2009.

     ........................J       [HARJIT SINGH BEDI]

     ........................J       [CHANDRAMAULI KR. PRASAD]

NEW DELHI FEBRUARY 28, 2011.